High Courts20 Apr 2017Dismissed
SAMIR KUMAR ROY & ANR. Vs DEV SAHITYA KUTIR PRIVATE LIMITED & ORS.
Calcutta High Court · (2017) 04 CAL CK 0025
Code of Civil Procedure, 1908, Order 41Rule 22
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Calcutta High Court judgments
64,044 judgments · page 464 of 3,203
High Courts19 Apr 2017Dismissed
Manju Dutta Vs State of West Bengal
Calcutta High Court · (2017) 2 CalCriLR 218
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 376
High Courts19 Apr 2017Dismissed
Smt Sumana Venkatesh Nee Sur Vs Susanta Kumar Sur
Calcutta High Court · (2017) AIR(Calcutta) 98
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (a)
High Courts18 Apr 2017Disposed off
Jahir Alam @ Jahid @ Jabed Vs The State of West Bengal
Calcutta High Court · (2017) 04 CAL CK 0024
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts18 Apr 2017Allowed
Gurupada Roy Vs State of West Bengal
Calcutta High Court · (2017) 04 CAL CK 0023
Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursNarcotic Drugs and Psychotropic Substances Act, 1985,
High Courts18 Apr 2017
National Insurance Company Limited Vs Chiranjan Addy and Ors.
Calcutta High Court · (2017) 04 CAL CK 0022
Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Order 6Rule 17, Order 7Rule 11(d),
High Courts17 Apr 2017Allowed
Amit Banerjee Vs Manoj Kumar
Calcutta High Court · (2017) 3 RCRCriminal 178
Criminal Procedure Code, 1973 (CrPC) - Section 439Prevention of Money-Laundering Act, 2002 - Section 3, Section 4
High Courts13 Apr 2017
Goutam Nandi Vs United Bank of India & Ors.
Calcutta High Court · (2017) 04 CAL CK 0021
Interest Act, 1978, Section 4(1), Section 4(2)(b) - Interest payable under certain enactments - Interest payable under certain enactmentsPayment of Gratuity Act, 1972,
High Courts13 Apr 2017Dismissed
J. H. Industrial Corporation Vs Vijendra Kumar Goel
Calcutta High Court · (2017) 04 CAL CK 0020
Code of Civil Procedure, 1908, Order 9Rule 13, Order 9Rule 13 -Limitation Act, 1963, Section 5, Section 5
High Courts12 Apr 2017Allowed
Union of India Vs H.M.R. Construction Pvt. Ltd.
Calcutta High Court · (2017) AIR(Calcutta) 126
Arbitration and Conciliation Act, 1996 - Section 34Micro, Small and Medium Enterprises Development Act, 2006 - Section 19
High Courts12 Apr 2017Dismissed
BASU RANI Vs EMPLOYEES STATE INSURANCE CORPORATION & ORS
Calcutta High Court · (2017) 04 CAL CK 0019
Employees State Insurance Act, 1948, Section 2(12), Section 45A - Definitions - Determination of contributions in certain cases
High Courts12 Apr 2017
Devanshu Pravin Desai Vs Ravina Exports Pvt. Ltd.
Calcutta High Court · (2017) 04 CAL CK 0018
Code of Criminal Procedure, 1973, Section 200, Section 202(1) - Examination of complainant - Postponement of issue of processNegotiable Instruments Act, 1881,
High Courts11 Apr 2017Dismissed
Laxman Bagdi Vs The State of West Bengal
Calcutta High Court · (2017) 04 CAL CK 0017
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts11 Apr 2017Allowed
Md. Sahazada Ali & Ors. Vs The State of West Bengal
Calcutta High Court · (2017) 04 CAL CK 0016
Indian Penal Code, 1860, Section 397, Section 412, Section 395 - Robbery or dacoity, with attempt to cause death or grievous hurt - Dishonestly receiving property stolen i
High Courts10 Apr 2017
Union of India Vs M/s. Build Fab
Calcutta High Court · (2017) 04 CAL CK 0015
Arbitration and Conciliation Act, 1996, Section 16, Section 34, Section 11(6) - Competence of arbitral Tribunal to rule on its jurisdiction - Application for setting aside arbitr
High Courts10 Apr 2017Dismissed
Industrial Development Bank of India Vs Ashok Kumar & Ors.
Calcutta High Court · (2017) 04 CAL CK 0014
Industrial Development Bank of India Limited Officers (Conduct) Rules, 2006, Rule 4, Rule 17, Rule 4(2)(i), Rule 4(2)(h), Rule 4(2)(j) -Industrial Development Bank of India Limited Officers Service Rules, 2006, Rule 63
High Courts10 Apr 2017
Subhas Roy Vs The State of West Bengal & Ors.
Calcutta High Court · (2017) 04 CAL CK 0013
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164 - Examination of witnesses by police - Power to examine the accused - Recording of confessions and
High Courts10 Apr 2017Dismissed
The Indian Institute of Technology, Kharagpur Vs Sanjeeb Kumar Singh & Ors.
Calcutta High Court · (2017) 04 CAL CK 0012
High Courts07 Apr 2017Disposed off
Atindra Nath Bhattacharyya Vs State Bank of India & ors.
Calcutta High Court · (2017) 04 CAL CK 0011
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts07 Apr 2017Allowed
SWAPNA BANERJEE Vs STATE OF WEST BENGAL & OTHERS
Calcutta High Court · (2017) 04 CAL CK 0010
Constitution of India, Article 226, Article 143(1), Article 217, Article 329, Article 217(1), Article 324, <